(a)The minimum site / plot area shall be 4000sq.m.(b)The minimum abutting existing road width shall be 12m and black topped.(c)If the site is not abutting to an existing road, the proposals should be promoted with the immediate improvement of the accessibility of the site from the nearest main road by way of an approved Road Development Plan by the Competent Authority with a minimum width of 12m which should be implemented by the Licenced Developer within a period of three years.(d)Group Development Schemes shall be considered where the site is developed together with construction of building and all amenities and facilities and not disposed as open plots.(e)All such applications shall in addition to the requirements under these Rules be accompanied by the provisional plans of.(i)A Services and Utilities Plan as per standards for water supply system, drainage and storm water disposal system, sewerage system, rain water harvesting structures, and for other utilities.(ii)A Landscaping plan including rain water harvesting / water recycling details.(iii)Parking & Internal Circulation Plan along with common pool parking area plan, if any.(f)The above shall be drawn to suitable scale with relevant details.(g)Minimum of 10% of site area shall be earmarked for organised open space and be utilised as greenery, tot lot or soft landscaping, etc. and shall be provided over and above the mandatory setbacks. Such open space shall be open to sky with a minimum width of 3m. This may be in one or more pockets with minimum area of 50sq.m at each location.(h)No additional or proportionate open space charges need to be levied in such schemes.(i)These shall not be applicable in case of Government sponsored Housing Scheme / approved Non Government Organisations (NGOs) or private schemes, and the guidelines and requirements as given in the National Building Code for Low Cost Housing / Government orders shall be followed.(j)The Building setbacks shall be as per the type of housing & requirements given above for the said type of housing and as per Table - III of rule-5 and Table - IV of rule-7. The open space to be left between two blocks also shall be equivalent to the setback mentioned in Column -10 of Table- III of rule-5 and Column - 4 of Table- IV of rule-7 as the case may be.(k)A thorough public access road of 12m width with 2-lane black-topped is to be developed within the applicant's site on any one side at the periphery / as per suitability and feasibility for the convenience of accessibility of other sites and lands located in the interior. This condition would not apply if there is an existing abutting peripheral road on any side.(l)In case of blocks up to 12m height, access through pathways of 6m width branching out from the internal roads / loop road would be allowed. All internal roads and pathways shall be developed with good design, practises, good built environment and standards.(m)Road requirements• 9m to 18m for main internal approach roads;• 9m for other internal roads and also for looped roads.• 8m for cul-de-sacs roads (with a minimum radius 9m.) between 50- 100m length.(n)All roads and open spaces mentioned in this Rule shall be handed over to local body at free of cost through a registered gift deed before issue of occupancy certificate. The society / association may in turn enter into agreement with the local authority for utilizing, managing and maintaining the roads and open spaces. In case of any violation or encroachment, the local authority shall summarily demolish the encroachments and resume back the roads and open spaces and keep it under its custody.
